INDIRA G Vs. DRUGS CONTROLLER

JUDGEMENT

(1.) Petitioner and her husband were the partners of a firm which was running a medical store named Janatha Medical Stores at Kadackal in Kollam ditrict. The licence was in the name of the firm. In terms of the conditions of the licence and on account of the death of her husband and the consequential reconstitution of the firm, a fresh licence is to be obtained.

(2.) It is stated that the shop is in a building owned by the fourth respondent Panchayat and in order to obtain the fresh licence from respondents 1 and 2, a fresh licence has to be obtained from the Panchayat in the name of the petitioner. According to the petitioner, on an application made by her, the Panchayat has resolved to grant licence in her favour and the same has been submitted for the approval of the third respondent.

(3.) It is stated that in view of the delay in obtaining approval of the third respondent, she is not in a position to produce the licence before respondents 1 and 2 for getting fresh licence issued. In the meantime, petitioner apprehends that respondents 1 and 2 may order closure of the shop and it is, therefore, this writ petition is filed.